Pankaj Kumar Paswan vs The State Of Jharkhand .......Opp. ...
2025 Latest Caselaw 2956 Jhar

Jharkhand High Court

Pankaj Kumar Paswan vs The State Of Jharkhand .......Opp. ... on 27 February, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No. 1062 of 2024
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Pankaj Kumar Paswan ......Petitioner Versus The State of Jharkhand .......Opp. Party

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. A.K Kashyap, Sr. Advocate : Mr. Anurag Kashyap, Advocate : Ms. Supriya Dayal, Advocate For the State : Mrs. Ruby Pandey, A.P.P

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Order No: 05/ Dated: 27.02.2025 The present Criminal Revision Application has been filed on behalf of the petitioner challenging the judgment dated 02.09.2024 passed by Sri Diwakar Pandey, learned Judicial Commissioner, Ranchi by which the appeal filed on behalf of the petitioner has been dismissed thereby affirming the judgment of conviction and order of sentence dated 29.07.2024 passed by Ms. Rupam Smriti Topno, learned S.D.J.M., Ranchi in connection with G.R. Case No. 66 of 2023 (arising out of Macluskieganj P.S. Case No. 43/22) by which the petitioner has been convicted for the offence under Section 392 of the I.P.C and Section 25 (1-B) (a) of Arms Act and sentenced to undergo S.I. for three (03) years and to pay the fine of Rs. 5000/-.

2. I.A No. 11399 of 2024 has been filed on behalf of the petitioner for grant of bail, during pendency of the Criminal Revision Application.

3. Heard learned counsel for the petitioner and learned counsel for the State.

4. Learned counsel for the petitioner has submitted that the impugned judgments and order passed by the learned Courts

below are illegal, arbitrary and not sustainable in the eye of law. It is submitted that the allegations against the petitioner are false and concocted and he has been falsely implicated in this case. It is submitted that the petitioner is in custody since 12.11.2022 and as such, the petitioner may be enlarged on bail.

5. Learned counsel for the State has opposed the prayer for bail.

6. Heard learned counsel for both the sides and considered the submission of both the sides.

7. Considering the facts and circumstances, of this case and the fact that the petitioner is in custody since 12.11.2022 i.e for more than two (02) years, the petitioner namely Pankaj Kumar Paswan is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand only) with two surities of the like amount each to the satisfaction of Ms. Rupam Smriti Topno, learned S.D.J.M., Ranchi/or her successor Court in connection with G.R. Case No. 66 of 2023 (arising out of Macluskieganj P.S. Case No. 43/22).

8. Thus, I.A No. 11399 of 2024 is allowed and stands disposed of.

9. Let a copy of this order be sent to the learned Court below.

10. Put up this case under the same heading in the month of September, 2025.

(Sanjay Prasad, J.) Avinash/